MOHANBHAI GORJIBHAI PARGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is filed by the original accused who has been convicted by the learned Additional Sessions Judge, Amreli by judgment dated 16.02.2008 rendered in Sessions Case No.102 of 2006 for offences punishable under Sections 302 and 323 of the Indian Penal Code. He has been sentenced to imprisonment for life.

(2.) Briefly stated the prosecution version is as follows : -

(3.) Investigation was carried out, statements of witnesses were recorded. Several articles were seized. Charge -sheet was presented before the Magistrate who, in turn, committed the case for sessions trial. The learned Additional Sessions Judge framed charge at Exh.11. It was alleged that the accused had caused death of Natubhai Rambhai by giving an axe blow. He had also caused simple injuries to his wife, brother -in -law, witnesses Shankarbhai Dhulabhai and Vinodbhai Luvji with the axe.